Section 143 in Karnataka Agricultural Produce Marketing Act 1966
143. Denotification of a market area and its consequences.
(1)[x x x] [Omitted by Act 4 of 1982 w.e.f.4.11.1981] the State Government may by notification declare that a market area shall from a date to be specified in the notification cease to be a market area.(2)When any area ceases to be a market area under sub-section (1) the market committee constituted therefor shall cease to exist and the property and rights vested in any such market committee shall subject to all charges and liabilities affecting the same [vest in such neighbouring market committee as the State Government may by order specify.] [Substituted by Act 23 of 2007 w.e.f. 16.8.2007](3)Where any such area is included in two or more other market areas the State Government shall by order direct that such property right charges and liabilities shall vest in the market committees of such areas in such manner and in such proportions as may be specified in such order.
